(1.) THESE appeals have been filed against the conviction and sentences imposed by the learned Additional Sessions Judge, Ferozepur in Sessions Case Nos. 51 and 52 of 1987 (Sessions Trial Nos. 44 and 45 of 1987) dated 8.10.1987.
(2.) THE accused who are eight in number have been prosecuted for the offences under Sections 148, 307, 307/149, 323 read with Section 149 I.P.C.
(3.) ON the basis of the material placed before him, the learned Magistrate committed the case to the Court of Sessions as the offence under Section 307 I.P.C. was exclusively trial by the Court of Sessions.